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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(3)The daily routine of the prisoners with mental illness would be made individually for each inmate by the clinical psychologist assisted by the psychiatric social worker in consultation with the psychiatrist. This would keep in mind the rehabilitation needs of the inmate and his physical and mental capability. The routine would endeavour to realise the full potential of the inmate as an individual.